P BALACHANDRAN Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) PETITIONER has approached this Court seeking the following prayers:

(2.) BRIEFLY put, the case of the petitioner is as follows: Ten years back petitioner was doing abkari business. At that time, some crime cases were registered against the petitioner alleging commission of offences under the Abkari Act. Trial was conducted and petitioner was convicted. Petitioner filed appeal. The second respondent directed the petitioner to come to police station on 2.5.2012. Petitioner went to the police station on 2.5.2012. The 2nd respondent directed the petitioner to sign the register maintained at the police station on Fridays. Accordingly, the petitioner signed the register on 11.5.2012 and 18.5.2012. Petitioner is not aware of the reason for signing the register. Petitioner made enquiry as to why he should sign the register. The second respondent told that he had instructions from the first respondent to see that he is summoned to the police station. In fact, no crime is registered against the petitioner during the last ten years except the one crime, Crime No. 238/2010 alleging commission of offences under Section 323, 354 and 506 (1) read with 34 IPC. The said FIR was quashed by this Court in Crl.M.C.No.1603/2012. The petitioner is not involved in any other crime. The 2nd respondent is not giving any notice to the petitioner asking him to appear at the police station. Everything is only under oral instruction. Petitioner is leading a family life with his wife and two children.